Shri Sukhen Das (Aged 51 Years) vs The State Of Tripura
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Tripura High Court

Shri Sukhen Das (Aged 51 Years) vs The State Of Tripura on 18 March, 2026

                                 1



                    HIGH COURT OF TRIPURA
                          AGARTALA
                    Crl.Rev.P.No.20 of 2026
  Shri Sukhen Das (Aged 51 years)
  S/o- Late Nani Gopal Das
  Village- Padmadhepa, Melaghar,
  PO & PS- Melaghar,
  Dist.-Sepahijala, Tripura,
  Pin- 799115

                                                      ---- Petitioner(s)

                              Versus


  1. The State of Tripura

  2. Chhotan Saha
     S/o- Lt. Priyalal Saha
     Resident of Melaghar Rajghat,
     PO & PS- Melaghar,
     Dist.-Sepahijala.
     Pin- 799115
                                                 ----Respondent(s)

For Petitioner(s) : Mr. Kushal Deb, Adv, Mr. Dhrubajyoti Saha, Adv.

For Respondent(s) : Mr. Monoswaee Dey, Adv, Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

18.03.2026

Learned Counsel, Mr. K. Deb along with Learned

Counsel, Mr. D. Saha is present for the petitioner.

Learned Counsel for the respondent, Mr. M. Dey is

present.

Learned P.P., Mr. Raju Datta is present for the

respondent No.1.

Both the contesting parties of this revision petition

have filed one I.A. stating that the subject matter of dispute has

been amicably settled and the petitioner has satisfied the entire

defaulted amount to the respondent No.2 and as such they are not

willing to proceed further in this case.

Learned P.P. fairly submitted that in view of the

provision of Section 147 of N.I. Act, there is scope for composition

of offence punishable under the N.I. Act. The present petitioner

was convicted under Section 138 of N.I. Act and he was sentenced

to undergo S.I. for one year and to pay fine of Rs.8,50,000/-(eight

lakhs fifty thousand only) by Learned CJM, Sepahijala District,

Sonamura in connection with case No.CR (NI) 12 of 2018 which

has been affirmed in appeal by Learned Sessions Judge,

Sepahijala District, Sonamura in Criminal Appeal No.01 of 2024

and challenging the legality and impropriety of the order, this

revision petition is filed by the petitioner.

Heard Learned Counsel of both the sides and also

perused the record of the Learned Trial Court. Also I have gone

through the provision of erstwhile Section 320 of Cr.P.C. Sub-

Section (8) of Section 320 of Cr.P.C. provides that a composition

of an offence under this section shall have the effect of an

acquittal of the accused with whom the offence has been

compounded.

Here in the case at hand since the subject matter of

dispute has been amicably settled among the rival parties and the

respondent-complainant has been satisfied with the amount paid

by the petitioner-accused and accordingly, on the ground of

composition of offence this revision petition stands disposed of.

The petitioner-accused is hereby acquitted from the charge

punishable under Section 138 of N.I. Act and accordingly, the

judgment passed by Learned CJM, Sepahijala District, Sonamura

on 11.12.2023 in CR (NI) 12 of 2018 which has been later on

affirmed in Criminal Appeal No. 01 of 2024 accordingly stands set

aside.

Send down the record to the Learned Trial Court along

with a copy of this order.

Also supply a copy of this order to the Learned Counsel

for the petitioner for information.

Accordingly, this revision petition stands disposed of.

Pending I.A. accordingly stands disposed of.

                                                        JUDGE






PURNITA DEB    DEB
               Date: 2026.03.23 13:48:48
               +05'30'
Purnita